ABHA AGRAWAL Vs. CENTRAL ADOPTION RESOURCE AUTHORITY

JUDGEMENT

(1.) These two matters raise a common question which is: Whether adoptions made directly by the biological parents of a child to another person, without the intervention of the Central Adoption Resource Authority (in short CARA), are valid in the eyes of law'

(2.) The issue has arisen in the background of the following brief facts, concerning the two writ petitioners before me:

(3.) The petitioner, who claims to be married to one Stephen Massey, appears to have taken a decision, in January, 2012, to adopt a child from India.